LAKSHAMAMMA Vs. VASANTHA AND COMPANY

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 12.08.2008 passed in MVC No.64/2006, wherein the claim petition came to be partly allowed by awarding compensation of Rs.3,18,000/- with interest @ 6% p.a. from the date of petition till its realization.

(2.) The brief facts of the case are:

(3.) Learned Counsel for the appellants submit that the compensation awarded by the Tribunal under all the heads is on the lower side and needs to be enhanced. He submits that the Tribunal has erred in not considering the income of deceased as Rs.72,000/- per annum and Rs.200/- per day. He submits that the Tribunal ought to have taken his monthly income at Rs.6,000/- per month. He further submits that the Tribunal has erred in adopting the multiplier and deducting 1/3rd towards his personal expenses. He submits that the Tribunal ought have adopted multiplier '13' and should have deducted 1/5th of his income towards personal expenses. Hence, he prays to allow the appeal by awarding adequate compensation under all the heads.